(1)The Senate may, either on its own motion or on submission by the Syndicate, make statues, or amend or repeal it:Provided that -(i)the Senate shall not consider the number of posts of teachers, officers and other servants of the University unless such draft is recommended by the Chancellor for the consideration of the Senate;(ii)the Syndicate shall not propose any such statutes, as may affect the status, powers and constitution of any authority of the University, unless such authority has been given an opportunity of expressing an opinion upon the proposed changes, and the Senate shall have to consider such opinion expressed in writing; and(iii)on matters relating to status, powers, functions and constitution of the Academic Council, it shall be lawful for the Academic Council to initiate such statutes and forward it to the Syndicate, which shall submit it to the Senate with such recommendations as it may like to make.(2)If the draft of any statute or a portion thereof, after being presented by the Syndicate before the Senate is sent back to the Syndicate for re-consideration, and the Syndicate does not agree, after reconsideration, to the amendments suggested by the Syndicate that it shall be lawful for the Senate to pass the Statutes or a portion of the Statutes in such form as it may deem appropriate, and the decision of the Senate shall, subject to the provision contained in sub-section (3) and subsection (4), be final.(3)[ Where the Senate has passed the draft of any Statutes, it shall be submitted to the Chancellor who shall declare that he assents thereto as passed by the Senate or with such amendments as he deems proper:] [Substituted by Act 67 of 1982.]Provided that the Chancellor may, as soon as possible, after the presentation to him of the draft of the Statute so passed for assent, return the draft together with a message requesting that the Senate will reconsider the draft and when the draft is so returned, the Senate shall re-consider the draft accordingly and if the draft is passed again by the Senate with or without any amendment and is presented to the Chancellor for assent, the Chancellor shall declare either that1 [he assents thereto with such amendments as he deems proper] or that he withholds assent therefrom.[Omitted by Act 67 of 1982.](4)Where any member of the Senate proposes to the Senate the draft of any Statutes, the Senate may refer the same to the Syndicate, and it shall thereupon be the duty of the Syndicate to consider the draft and the Syndicate may either recommend to the Senate that the proposal be rejected or submit the draft to the Senate in such form as the Syndicate may approve, and the provisions of this Section shall apply in the case of any draft so proposed as they apply in the case of the draft proposed to the Senate by the Syndicate.(5)A Statute passed by the Senate shall have no validity until it has been assented to by the Chancellor.(6)[ Notwithstanding anything contained in the above sub-sections, if at any time when the Senate is not in session and the Chancellor is satisfied that it is necessary to frame Statutes on any subject, the Chancellor after obtaining the advice of the Inter-University Board shall send the draft Statutes for opinion to the Syndicate of the University and it shall be binding on the Vice-Chancellor to convene a meeting of the Syndicate for consideration of the draft Statutes within 10 days of receipt of the said draft. The Chancellor shall then give his assent to the Statutes with such amendments as he may deem necessary in the light of the opinion of the Syndicate. The Statutes shall be deemed to have come into force in the University from the date of assent. Statutes framed in this manner shall be placed before the next meeting of the Senate for confirmation :] [Inserted by Act 67 of 1982.][Provided that if there be any financial implication which may arise under the statute, it shall not be enforceable unless prior approval of State Government has been obtained.] [Substituted by Act 15 of 2008.](7)[ Notwithstanding anything contained in the above clause, if at any time, the Chancellor is satisfied that it is necessary to frame Statute of any subject of common interest, after obtaining the advice of the Committee of three Vice-Chancellors constituted by the Chancellor, shall send the Draft Statute to all the Vice-Chancellors for opinion, who shall send their opinion within ten days from the receipt of draft. The Chancellor shall give assent to the Statute with such amendment as he may deem necessary in the light of the opinion of the Vice-Chancellors. The Statute shall be deemed to come into force in the Universities from the date of assent:Provided that the State Govt, may also suggest the Chancellor to frame Statute on any subject for the Patna University.] [Inserted by Act 15 of 2008.]
